Section 15(2) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
(2)In particular, and without prejudice to the foregoing power, such rules may provide for -(a)the manner in which, and the conditions on which, national and other holidays shall be allowed to the workers under section 3;(b)the number of days for which, the manner in which, and the conditions on which, casual and sick leave shall be allowed to workers under section 4;(c)the form and manner in which an account of festival holidays, casual leave and sick leave of workers shall be maintained by employers under section 6.
